MUKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellant submits that on 19.05.2016 certified copy of the impugned judgment has been filed.

(2.) In view of the aforesaid, IA No.4312/2016, an application for dispensing with filing of the certified copy of the impugned judgment, is dismissed as withdrawn.

(3.) Heard on IA No.4313/2016, an application for urgent hearing and IA No.4314/2016, an application for hearing during summer vacation.